DOOSI RAMA RAO Vs. PUTTUTU MUNIRATHNAM REDDY

JUDGEMENT

(1.) This Civil Revision Petition is filed by the petitioner against the Order, dtd. 25/1/2016 passed in I.A.No.1668 of 2015 in O.S No.289 of 2008 on the file of the Principal Junior Civil Judge, Srikalahasti (for short "the trial Court").

(2.) Heard Sri P.C. Reddy, learned counsel appearing for the petitioner and Sri N. Bharath Babu, learned counsel appearing for the respondents.

(3.) The present impugned I.A.No.1668 of 2015 in O.S No.289 of 2008 was filed by the petitioner under Sec. 45 of Indian Evidence Act seeking to send the agreement Ex.A1 along with the admitted signatures of the defendant to the Government handwriting expert, Forensic Science Laboratory to compare his signatures on the Ex.A1 with the admitted signatures of the petitioner are one and same.